LAWS(KAR)-2023-1-106

ABDUL SATTAR Vs. STATE

Decided On January 11, 2023
ABDUL SATTAR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard Sri Ravi K. Anoor, learned counsel for the revision petitioner and learned High Court Government Pleader.

(2.) This Revision Petition is filed by the accused, challenging the order passed in C.C.No.4738/2013 dated 03 11.2016 which is confirmed in Criminal Appeal No.76/2016 by order dtd. 5/3/2018.

(3.) Brief facts of the case are as under: